(1.) RULE. Returnable forthwith.
(2.) HEARD final with consent of parties.
(3.) THIS application under Section 482 is filed by the applicants to quash the order of issue of process against them by the Magistrate and confirmed by the Sessions Judge in revision.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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